(6)Whoever fails to respond to the notice issued for oil spill under sub-section (2) of section 22 shall be punishable-(i)with a fine which may extend to five lakh rupees in case of non response within twelve hours of issuance of first notice;(ii)with a fine which may extend to ten lakh rupees in case of non response within twenty-four hours of issue of second notice; and(iii)with an imprisonment which may extend to three months and with a fine which may extend to ten lakh rupees in case of non response beyond twenty-four hours of issue of third notice.
